Section 24(8) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
(8)For non-compliance of the provisions of this rule, action may be taken after seizing five representative samples of the packages as evidence and the rest of the packages may be released once compliance is ensured by the manufacturer or the packer, as the case may be.] [Inserted by G.S.R. 425(E), dated 17-7-2006 (w.e.f 13-1-2007).]
